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[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(4)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)The applications shall be sorted out village-wise and taken into consideration village wise in accordance with the priority provided in Section 51 of the Act.